MUKESH KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned Government Advocate representing the respondent No. 1 on advance notice.

(2.) THE petitioner feels aggrieved by the order dated 10-1-2000 issued by the State Government and the alleged order claimed to have been passed in the proforma, a copy of which has been filed as Annexure P10, which the petitioner asserts has not been served upon him.

(3.) IT has been asserted by the petitioner that he had been appointed as Nakedar as a daily wages employee on 17-7-1991 and has been working continuously on the said post which has now been redesignated as Assistant Sub-Inspector. It is claimed that some posts of Assistant Sub-Inspector are still lying vacant but pursuant to the direction issued by the State Government the services of the petitioner are being dispensed with. It is also asserted that on a previous occasion he had approached this Court by means of Writ Petition No. 1496/94, (MM No. 160 of 1994) which had been finally disposed of by an order passed by the learned Single Judge dated 30-9-1994 for the reasons given in Writ Petition No. 956 of 1990, Mahesh Datt Sharma and another Vs. Krishi Upaj Mandi Samiti, Morena, decided on 30-91994, providing as under: